GOVINDBHAI B MAKWANA Vs. REGIONAL DIRECTOR

JUDGEMENT

(1.) Rule. Service of rule is waived by Mr. P. S. Patel learned Assistant Government Pleader for the respondents.

(2.) At the joint request of the parties and considering the peculiar facts of the case the petition is taken up today for final hearing.

(3.) By this petition the petitioner has challenged the order of his transfer from Baroda to Sinore passed on 17-10-1990. The petitioner is a Class III servant and he is working as a driver with the respondents-authorities. The petitioner joined the services as a driver on 5-4-1967. He was driving ambulance van of Jamnabai Hospital at Baroda from the inception of his service. The transfer order is challenged on the ground of mala fides. It is also contended that the petitioner being a Scheduled Caste employee is being harassed by the respondents. It is further urged by the petitioner that at times he was asked to resign from the post. Later on the petitioner came to be transferred from Baroda to Santrampur in Panchmahals District.